ALKA KHANDAKA,JAIPUR vs. INCOME TAX OFFICER WARD 1(2), JAIPUR

ITA 1014/JPR/2025Status: DisposedITAT Jaipur16 October 2025AY 2017-2018Bench: DR. S. SEETHALAKSHMI (Judicial Member)1 pages
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What did the Tribunal hold?

The Tribunal held that while the assessee failed to substantiate the purchases, the AO's rejection of the entire cash deposit was not entirely justified. The Tribunal allowed the appeal in part, directing an estimation of profit on the undisclosed turnover.

What were the facts?

The assessee, engaged in gold jewellery trading, deposited Rs. 44,61,000/- in cash during demonetization. The Assessing Officer (AO) treated the cash deposits as unexplained and made an addition, relying on a statement from a supposed supplier who denied any business dealings.

What were the issues?

Whether the cash deposits made by the assessee during demonetization were unexplained, and if the purchases from certain parties were indeed bogus.

Which sections of the Income-tax Act were involved?

Section 68,Section 115BBE,Section 143(3)

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Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1014/JP/2025

For Appellant: Adv. jktLo dh vksj ls@
Hearing: 23/09/2025Pronounced: 16/10/2025

PER: RATHOD KAMLESH JAYANTBHAI, AM

On being aggrieved by the order of the National Faceless Appeal Centre, Delhi [ for short CIT(A)] dated 29/05/2025 the above named assessee preferred the present appeal. The dispute relates to the assessment year 2017-18. The said order of the ld. CIT(A) arises because the assessee has challenged the assessment order dated 26.12.2019

2 Alka Khandaka vs. ITO passed unde

The order continues below.

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